Section 63(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Any person aggrieved by a directions, decision or order of the Commission, from which -(a)no appeal has been preferred; or(b)from which no appeal is allowed,may, upon the discovery of new and important matter of evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the direction, decision or order was passed or on account of some mistake or error apparent from the face of the record, or for any other sufficient reasons desires to obtain a review of the directions, decision or order made against him, may apply for a review of such direction, decision or order, as the case may be, to the Commission.
